GOUTAM MANNA Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner to quash the impugned transfer and posting order dtd. 21/7/2022 in respect of the petitioner and the order dtd. 10/8/2022, as it was issued in violation of the Standing Order No.03/2016 and in view of the judgments of this Court in W.P.(C) No.589 of 2022 dtd. 9/8/2022 and W.P.(C) No.687 of 2022 dtd. 6/9/2022 and to direct the respondents to allow the petitioner to be posted in any Kolkata or GC DPR, BBSR, SLG, AGT, JSR, CH BBSR, 106 RAF or any Bn deployed at WB, Tripura, Jharkhand in view of Para No.7(h) (ii) read with Para No.I (i) and 10 (d) of the Standing Order No.03/2016.

(2.) Heard Mr. K. Roshan, learned counsel for the petitioner and learned Mr. Boboy Potsangbam, learned C.G.S.C for the respondents.

(3.) The case of the petitioner is that by the impugned order dtd. 21/7/2022, the petitioner was transferred and posted to IG-Orissa and the petitioner was made to submit a list of total 28 choice of postings and IGOrissa was never given as a choice posting. None from amongst the battalions/units given as choice posting was allotted, but the petitioner was transferred and posted to IG-Orissa in violation of Standing Order No.3/2016. Aggrieved by the order dtd. 21/7/2022, the petitioner submitted a representation dtd. 22/7/2022 and the same has been rejected vide order dtd. 10/8/2022. On 10/8/2022, the petitioner also submitted a representation to IG (Pers), New Delhi. Since no reply was given, he made another representation on 8/9/2022 and the same has been rejected by the DIG (Org) vide order dtd. 15/9/2022. Challenging the impugned order dtd. 21/7/2022, the petitioner has filed the present writ petition.